Section 5(2) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(2)The State Government shall, by notification published in the Official Gazette call upon the registered practitioners to elect members under [clause (c) of sub-section (1) of section (3)(A)] [Substituted by G.N. of 21.3.1985.] from amongst themselves in accordance with the provisions of the Act and these rules.
